Section 28F(7) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(7)The Board shall make regulations providing for,-(a)the exercise of adequate control on all licensed plumbers;(b)the inspection of all works carried out by them;(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of worked done, material used, delay in execution of work, and the charges made, by a licensed plumber.
